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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 32(4) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(4)Where the Commissioner has made an assessment under this section and further tax is assessed as owed, the amount of further tax assessed is due and payable on the same date as the date on which the net tax for the tax period was due.